53. Vice-Chancellor, other officers and employees to be public servant.
- The Vice-Chancellor, the Registrar, the Finance and Accounts Officer, the Deans, the Directors and other officers and employees of the University shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servant within the meaning of section 21 of the Indian Penal Code.Explanation - For the purpose of this section, any person who is appointed by the University for a specified period or for a specified work of the University, or who receives any remuneration by way of compensatory allowance or fees for any work done from the University Fund, shall be deemed to be an officer or employee of the University while he is performing, and in relation to all matters relatable to the performance of. the dunes and functions connected with such appointment or work.
